Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Telangana - Subsection Section 66(3) in Telangana Panchayat Raj Act, 2018 (3)A Gram Panchayat shall not alter the rate at which the house-tax is levied in pursuance of an order under subsection (1) or abolish such tax except with the previous sanction of the Government.
